Rajaram Muduli vs State Of Odisha
2024 Latest Caselaw 15332 Ori

Orissa High Court

Rajaram Muduli vs State Of Odisha on 1 October, 2024

Bench: D.Dash, V. Narasingh

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                      JCRLA No.151 of 2024
      Rajaram Muduli             .....                Appellant
                                          Represented By Adv.
                                          - Jayanta Kumar
                                          Padhi

                                     -versus-
      State Of Odisha                      .....             Respondent
                                                   Represented By Adv.
                                                   - Mr. P. K. Mohanty,
                                                   ASC

                             CORAM:
                  THE HON'BLE MR. JUSTICE D.DASH
                                AND
               THE HON'BLE MR. JUSTICE V. NARASINGH

                                  ORDER

01.10.2024 Order No.

02. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Since this Appeal has been filed challenging the judgment of conviction and order of sentence passed by the learned Additional Sessions Judge-cum-Special Court under POCSO Act, Jeypore, Koraput convicting the Appellant for commission of offence under section 376-AB of the IPC read with section 4 of the POCSO Act, we direct that notice be issued to Informant (P.W.1) through IIC, Kakiriguma, in the District of Koraput.

3. Learned counsel for the Appellant is directed to serve two extra copies of the application upon the learned counsel for

the State within two days hence, for its service upon the informant/P.W.1 in his name and address.

4. On receipt of the same, learned counsel for the State would do well to send the same to the IIC, Kakiriguma police station for its due service with necessary information; when he can raise his objection/s in the matter of grant of bail to the Appellant and further for the purpose if he requires the assistance of a legal counsel of his choice, he may approach the nearest Taluk Legal Services Committee/District Legal Service Authority to avail that facility.

5. List this matter on 20.11.2024.

(D. Dash), Judge

(V. Narasingh) Judge

Gitanjali